23. Power to enquire and report about the misconduct of certain officials. -
On receiving a complaint from any person, residing within the jurisdiction of a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] about any misconduct in the discharge of (his) official duties by any amin, process-server, vaccinator, constable, (village chowkidar), patwari, Patrol and Tube-well operator of the Irrigation Department, forest-guard, forest chowkidar, teacher of a primary school, poundkeeper, village stockman or peon of any Government Department, such Panchayat may, if there be prima facie evidence, forward the complaint to the proper authority with its own report. The authority shall, after such further enquiry which may be required, take suitable action and inform the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994. of the result.]
